PURAN SINGH AND ORS. Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER Balwinder Singh was found guilty and sentenced to undergo rigorous imprisonment for a period of two years and to pay a fine of Rs. 200/ - for the commission of offence under Section 326 of Indian Penal Code and in default of payment of fine to further undergo rigorous imprisonment for 7 days. He was further sentenced to undergo rigorous imprison -ment for a period of one year for the commission of offence under Section 324 of Indian Penal Code. He was further sentenced to undergo rigorous imprisonment for a period of three months for the commission of offence under Section 148 of Indian Penal Code. He was further sentenced to undergo rigorous imprisonment for a period of six months for the commission of of -fence under Section 323/149 of Indian Penal Code. Petitioner Bikkar Singh was found guilty and sentenced to undergo rigorous imprisonment for a period of two years and to pay a fine of Rs. 200/ - for the commission of offence under Section 326/149 of Indian Penal Code and in default of payment of fine to further undergo rigorous imprisonment for 7 days. He was further sentenced to undergo rigorous imprisonment for a period of one year for the commission of offence under Section 324/149 of Indian Penal Code. He was further sentenced to undergo rigorous imprisonment for a period of three months for the commission of offence under Section 148 of Indian Penal Code. He was further sentenced to undergo rigorous imprisonment for a period of six months for the commission of offence under Section 323 of Indian Penal Code. Petitioner Puran Singh was found guilty and sentenced to undergo rigorous imprisonment for a period of two years and to pay a fine of Rs. 200/ - for the commission of offence under Section 326/149 of Indian Penal Code and in default of payment of fine to further undergo rigorous imprisonment for 7 days. He was further sentenced to undergo rigorous imprisonment for a period of one year for the commission of offence under Section 324/149 of Indian Penal Code. He was further sentenced to undergo rigorous imprisonment for a period of three months for the commission of offence under Section 148 of Indian Penal Code. He was further sentenced to undergo rigorous imprisonment for a period of six months for the commission of offence under Section 323/149 of Indian Penal Code. Petitioners Beant Singh and Kulwant Singh were found guilty and sentenced to undergo rigorous imprisonment for a period of two years and to pay a fine of Rs. 200/ - for the commission of offence under Section 326/149 of Indian Penal Code and in default of payment of fine to further undergo rigorous imprisonment for 7 days. They were further sentenced to undergo rigorous imprisonment for a period of one year for the commission of offence under Section 324/149 of Indian Penal Code. They were further sentenced to undergo rigorous imprisonment for a period of three months for the commission of offence under Section 148 of Indian Penal. They were further sentenced to undergo rigorous imprisonment for a period of six months for the commission of offence under Section 323/149 of Indian Penal Code by Judicial Magistrate, 1st Class, Ferozepur, vide order dated 17.8.2007. Aggrieved by the same, accused/revisionists preferred appeals and the sentences were affirmed by learned Additional Sessions Judge, Ferozepur vide judgment dated 30.3.2011.

(2.) LEARNED Counsel for the Petitioners states that he is not pressing this revision on merit and is not challenging the conviction of the accused under Sections 148, 149, 323, 324, 326 of Indian Penal Code. Learned Counsel has argued that this Court may enhance the fine and may consider to reduce the sentences for the period already undergone.

(3.) I have heard learned Counsel for the parties and have perused the record.